Indian Penal Code, 1860, S.498-A & S.494–Cruelty to Wife–Bigamy–Anticipatory Bail-
(2017) 100 ACrC 647 : (2017) 176 AIC 186 : (2017) 3 AICLR 568 : (2017) AIR(SCW) 2137 : (2017) AIR(SC) 2137 : (2017) ALLMR(Cri) 2219 : (2017) 2 AndhLD(Criminal)…
Murder —Common object to commit a murder cannot be inferred only on the basis that the weapons carried by the accused were dangerous.
(2017) 98 ACrC 975 : (2017) 171 AIC 49 : (2017) 2 AICLR 480 : (2017) AIR(SCW) 2827 : (2017) AIR(SC) 2827 : (2017) 1 AllCrlRulings 670 : (2017) ALLMR(Cri)…
General Clauses—Notification under Repealed Act—Any statutory instrument issued under the repealed enactment continues to be in force as if it were issued under the re-enacted provisions to the extent that it is not inconsistent with the re-enacted provisions
(2017) 172 AIC 183 : (2017) AIR(SCW) 969 : (2017) AIR(SC) 969 : (2017) 121 ALR 877 : (2017) 1 ARC 582 : (2017) 1 BBCJ 325 : (2017)…
Terrorist and Disruptive Activities (Prevention) Act, 1987, S.20-A—Criminal Procedure Code, 1973, S.439–Bail–TADA–FIR was registered against appellant in violation of the procedure prescribed under 8.20(1) of TADA Act
(2017) 98 ACrC 951 : (2017) 171 AIC 114 : (2017) 3 AICLR 869 : (2017) AIR(SCW) 707 : (2017) AIR(SC) 707 : (2017) AllSCR(Crl) 532 : (2017) 2…
Bail—TADA—Accused can be released on the ground that they have been in jail for a long period and there was no like hood of the completion of the trial at the earliest.
(2017) 98 ACrC 948 : (2017) 171 AIC 116 : (2017) 3 AICLR 865 : (2017) AIR(SCW) 721 : (2017) AIR(SC) 721 : (2017) AllSCR(Crl) 1073 : (2017) 3 ALT(Crl)…
Statement of Witness—The improper admission or rejection of evidence shall not be ground in itself for a new trial or reversal of any decision
(2017) 99 ACrC 982 : (2017) 174 AIC 257 : (2017) 3 AICLR 227 : (2017) AIR(SCW) 1606 : (2017) AIR(SC) 1606 : (2017) AllSCR(Crl) 908 : (2017) 2…
Damages–Electrocution–Compensation–Young boy of 8 years got electrocuted with high tension live wire while going through the fields-His both the arms were amputated and he suffered 100% disability
(2017) AAC 563 : (2017) 1 ACC 400 : (2017) ACJ 701 : (2017) 171 AIC 126 : (2017) AIR(SCW) 718 : (2017) AIR(SC) 718 : (2017) 121…
Accident—Disability—Multiplier method should be applied rather than awarding lumpsum amount.
(2017) 1 ACC 438 : (2017) ACJ 979 : (2017) 171 AIC 33 : (2017) AllSCR 646 : (2017) 121 ALR 452 : (2017) 1 AnWR 220 : (2017)…
Tenant parted with possession in favour of his son-in-law by entering into a partnership agreement without consent of landlord-This relationship a not merely of a close relative and was not a casual arrangement-It amounted to sub letting
(2017) 172 AIC 263 : (2017) AIR(SCW) 1057 : (2017) AIR(SC) 1057 : (2017) AllSCR 1625 : (2017) 2 ApexCourtJudgments(SC) 415 : (2017) 2 ARC 166 : (2017) 3…
Constitution of India, Article 227–Revision Petition–Limitation– ln the absence of any limitation period, if the petition is filled with some delay but at the same time, the petitioner gives satisfactory explanation thereof, the petition should be entertained on merits.
(2017) AAC 862 : (2017) 2 ACC 853 : (2017) ACJ 977 : (2017) 172 AIC 245 : (2017) AIR(SCW) 965 : (2017) AIR(SC) 965 : (2017) 121 ALR…